Section 15 in The Maharashtra Value Added Tax Act, 2002
15. Indemnity.
- No suit, prosecution or other legal proceedings shall lie against any servant of the Government for anything which is in good faith done [or intended] [These words substituted by Maharashtra 14 of 2005 (w.e.f. 1-4 2005), Section 12.] to be done under this Act, the rules or notifications.
